(1.) In a nutshell, the prosecution case based on the written complaint of the victim lady Ankita Drolia (hereinafter referred to as "Ankita") is that the appellant (hereinafter referred to as "Nikhil") established physical relationship with Ankita by meting out a false promise to marry her and exploited her sexually for about 3-1/2 years. It all started in May/June, 2018, when Ankita was about 26 years old. Nikhil's age then was about 28 years.
(2.) Both Ankita and Nikhil are educated persons. Nikhil was employed in the Military in a gazetted post. Ankita had a job in Bombay.
(3.) The prosecution case is that Ankita and Nikhil came to know each other on a dating app called Tinder. This was sometime in May, 2018. In the App profile, Nikhil indicated his marital status as "Single". Very shortly after getting acquainted on the said app, Nikhil and Ankita met up in a Coffee shop called Chai Break on Elgin road, Kolkata.
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